Section 48(2) in The Orissa Homoeopathic Act, 1956
(2)Whoever contravenes the provisions of Sub-section (1) shall, on conviction, be punishable with fine which may extend to one thousand rupees and, if the person so contravening is an association, every member of such association who knowingly or wilfully authorises or permits the contravention, shall, on conviction, be punishable with fine which may extend to one thousand rupees.
